Section 275(1) in The Navy (Pay And Allowances) Regulations, 1966
(1)Pay the allowances of officers of the Army Medical Corps and Army Dental Corps seconded to the Indian Navy shall be regulated as under:-(a)The Pay (including pay for acting rank while in the Navy), specialist pay non-practising allowance and such other allowance shall be governed by the rules laid down for officers of the Army Medical Corps or Army Dental Corps.[In the case of Lady Medical Officers of the Army Medical Corps an initial outfit allowance of Rs. 1000/- (Rupees one thousand) shall be granted on secondment to the Navy. After an effective service of seven years from the date of secondment, they shall he eligible for the grant of renewal outfit allowance of Rs. 800/- (Rupees eight hundred) under the same terms and conditions as applicable to other Medical Officers of the Navy.] [Inserted & Omitted by S.R.O. 132, dated 9th May, 1989](b)Service in the Navy shall count towards increments of pay under the sane conditions as if the officers had remained in the Army Medical Corps or Army Dental Crops as the case may be.(c)During the period of secondment to the Navy, in addition to any allowances admissible to them as officers of Army Medical Corps or Army Dental Corps, as the case may be, they shall also be eligible for the following concessions which are peculiar to naval service under the same conditions under which they are admissible to naval officers, namely:(i)Hard-lying money.(ii)Compensatory (city) allowance which serving afloat.(iii)Expatriation allowance while serving afloat beyond prescribed geographical limits. Expatriation allowance under Army rules shall not be admissible in addition.(iv)Grant of free accommodation and allied services to Army Medical Corps or Army Dental Corps officers serving afloat whose pay and allowances are governed by pay and Allowances Regulations (Officers) Army (1954 Edition).(v)Grant of advances on acquittance rolls to officers serving ashore in India.(vi)Advance of pay on transfer and on leave. Advance of pay admissible under Army rules shall not be payable in addition.(vii)[ Submarine Allowance.] [Inserted & Omitted by S.R.O. 132, dated 9th May, 1989]
